Surumbayee vs Dhanalakshmi
2022 Latest Caselaw 7117 Mad

                                                                              S.A.(MD)No.450 of 2007


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    Dated : 05.04.2022

                                                         CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                                  S.A.(MD)No.450 of 2007

                 Surumbayee                                   .. Appellant / Appellant / Plaintiff


                                                           Vs.


                 Dhanalakshmi                             .. Respondent/ Respondent / Defendant


                 Prayer : This Second Appeal filed under Section 100 of Civil Procedure

                 Code, to set aside the judgment and decree of the District Judge,

                 Tiruchirapalli, dated 11.04.2003, in A.S.No.2 of 2003 confirming the

                 judgment and decree of the District Munsif, Thuraiyur, in O.S.No.104 of

                 1997, dated 30.09.2002.



                                  For Appellant               : No appearance
                                  For Respondent              : Mr.S.Muthukrishnan




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https://www.mhc.tn.gov.in/judis
                                                                             S.A.(MD)No.450 of 2007



                                                          JUDGMENT

This second appeal has been filed to set aside the judgment and

decree of the District Judge, Tiruchirapalli, dated 11.04.2003, in A.S.No.2 of

2003 confirming the judgment and decree of the District Munsif, Thuraiyur,

in O.S.No.104 of 1997, dated 30.09.2002.

2. Already C.M.P.(MD)Nos.8546, 8548 and 8549 of 2021 were

dismissed for default, on 14.03.2022. The sole appellant is reported dead.

The step petitions were also dismissed for default.

3. In the above circumstances, the second appeal is dismissed for

non-prosecution. No costs.

                                                                                        05.04.2022
                 Index    : Yes/No
                 Internet : Yes/No
                 Ls

https://www.mhc.tn.gov.in/judis S.A.(MD)No.450 of 2007

To

1.The District Judge, Tiruchirapalli,

2.The District Munsif, Thuraiyur.

3.The V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.450 of 2007

R. THARANI, J.

Ls

S.A.(MD)No.450 of 2007

05.04.2022

https://www.mhc.tn.gov.in/judis